Union Of India Vs Subhash Chandra Roy And Anr.
Case No: Land Acquisition Appeal No. 27 Of 2013
Date of Decision: July 5, 2017
Acts Referred: Land Acquisition Act, 1894 — Section 4, 9, 18, 23(1A), 23(2), 54
Hon'ble Judges: S. Talapatra, J
Bench: Single Bench
Advocate: B. Majumder, R. Paul, P. Gautam
Final Decision: Allowed